P. Sathasivam, J. - (1.) Leave granted.
(2.) Being aggrieved by the interim order dated 10.06.2009 in WAMP No. 1327 of 2009 in W.A. No. 676 of 2009 and common order dated 23.06.2009 in WAMP No. 1631 of 2009 in W.A. No. 676 of 2009, WA Nos. 755, 543, 793 & 794 of 2009 of the High Court of Andhra Pradesh at Hyderabad, Dr. N.T.R. University of Health Sciences (for short "the University") - the appellant herein, filed the above appeals. Since these appeals are against the impugned orders passed by the High Court in an appeal filed by the University and of the fact that the main Writ Petition No. 3749 of 2009 is still pending before the High Court, there is no need to traverse all the factual details.
(3.) Heard learned Counsel for the parties.;